Uttar Pradesh act 17 of 1991 : The UTTAR PRADESH CIVIL LAWS (AMENDMENT) ACT, 1991

Date: 3 Apr 1991

Department

Department of Law

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WITTIPT 4TW,

ANT

No. 716 (2)-XVII-V-1-1 (Ka) 9-1990 Dated Lucknow, April 2, 1991

IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to order the publcation of the following English translation of the Uttar Pradesh Civil Vidhi (Sanshodhan) Adhiniyam, 1991 (Uttar Pradesh Adhiniyam Sankhya 17 of 1991) as passed by the Uttar Pradesh Legislature and assented to by the President on March 29, 1991:

THE UTTAR PRADESH CIVIL LAWS (AMENDMENT) ACT, 1991

(UP. ACT No. 17 OF 1991)

(As passed by the U.P. Legislature)

AN ACT

further to amend the Bengal, Agra and Assam Civil Courts Act, 1887, the Provincial small Came Courts Act, 1887 and the Code of Civil Procedure, 1908 in their application to Uttar Pradesh.

IT IS HEREBY enacted in the Forty-second Year of the Republic of India as follows :—

CHAPTER—I Preliminary

Short title. extent I. (I) This Act may be called the Uttar Pradesh Civil Laws (Amend- and commence- ment) Act, 1991. ment

It shall extend to the whole of Uttar Pradesh. It shall be deemed to have come into force on January 15, 1991.

CHAPTER—II Amendment of Bengal, Agra and Assam Civil Courts Act, 1887

Amendment of 2. In section 6 of the Bengal, Agra and Assam Civil Courts Act, 1887, Nection 6 of hereinafter in this chapter referred to as the principal Act, in sub-section (2), Act no, XII of for the words "State Government" the words "High Court" shall be substituted. 1887 Amendment of 3. In section 19 of the principal Act,—

section 19 in sub-section (1), for the words "five thousand rupees" the words

"ten thousand rupees" shall be substituted ; for sub-section (2), the following sub-section shall be substituted,

namely :— "(2) The High Court may direct by notification in the OffiChilt

Gazette, with respect to any munsif named therein, that his jurisdic- tion shall extend to all like suits of such value not exceeding twentY' five thousand rupees as may be specified in the notification."

3,} s..-_~ .....- A- -+,—-- 4 L an! 51521 ammzurma, note, 1991 —— a manager i sumtifaaraitsmn :71an If, arrest 39 with: 2 zﬁevrfamr (2) xi} Tr artist 39 w" swastika: (ﬂinmefzmammi i We , ‘ mam-ma . ﬁfaa ., ﬁne? n’n 9——(1) ﬁtmfhﬁaﬁﬁt (vista-T) W13”, 1990 mam fanfea ; W1? ﬁsm 31313] IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the Governor is Uttar Pradesh Civil Vidhi (Sanshodhan) Adhiniyam, 1991 (Uttar Pradesh Adhiniyam Sankhya ' ' 17 of 1991) as passed by the Uttar Pradesh Legislature and assented to by the President on a March 29, 1991: ShGrt title. extent and commence- ment Amendment of section 6 of Act no. XII of 1887 far the words "State Government" the words “High Court” shall be substituted... . Amendment of section 19 17/4) (2) seem % 51% 5Q sir, swam (1) 1?" Fates: aaqt‘évr em Wﬁf‘ea . swam e‘r, aﬂ'ﬁ an im $Fﬁi‘eﬁz fora? afarfawrﬁ $7 mil? in reliant“ at amt—é en nfnfa’w em mmfaa Gwyn qferﬁmﬁ' $arwm :cra’u’f $ 749% an am’ at ' amamﬁrtmﬁmm‘tea afafaa—q alt-3W Mmmmnmit win if. No. 716 (2)-XVII-V-l-l (Ka) 9-1998 Dated Lucknow, April 2, 1991 pleased to order the publcation of the following English translation of the . ' THE UTl‘AR PRADESH CIVIL LAWS (AMENDMENT) ACT, 1991 (UP. ACT No. 17 OF 1991) (As passed by the U.P. Legislature) AN ACT further to amend the Bengal, Agra and Assam Civil 'Caurts Act, 1887, -_ the Provincial small Came Courts Acx. 1887 and the Code of Civil Procedure, ' 1908 in their application to Uttar Pradeslz. IT IS HEREBY enacted in the Forty-second Year of the Republic of India v as follows :— CHAPTER—I ' Preliminary 1. (1) This Act may be called the Uttar Pradesh Civil Laws (Amend-i ~ ment) Act, 1991. ' (2) It shall extend to the whole of Uttar Pradesh. (3) It shall be deemed to have come into force on January 15, 1991. CHAPTER—II Amendment of Bengal, Agra and Assam Civil Courtr Act, 1887 2. In section 6 of the Bengal, Agra and Assam Civil Courts Act, 1887, hereinafterin this Chapter referred to as the principal Act, in sub-section (2)1 . 3. In Section 19 of the principal Act,— (a) in sub-Section (l), for the words “ﬁve thousand rupees” the words “ten thousand rupees” shall be substituted ; - (b) for sub-section (2). the following Sub-section shall be substituted, '1 namely :— “(2) The High Court may direct by notiﬁcation in the oﬂiqial'l‘ Gazette, with respect to any munslf named therein, that his jurisdl“ ,- tion shall extend to all like Suits of such value not exceeding twenty ﬁve thousand rupees as may be speciﬁed in the notiﬁcation.” ’

3-at Aktir tT9TEIRTI ;ME, .4 VIVI 1991

Amendment of section 21 4.

In section 21 of the principal Act,—

(a) for sub-sections (1), (1-A) and (1-B), the following sub-sections

shall be substituted, namely ;—

"(1) Save as aforesaid an appeal from a decree or a Civil Judge shall lie,—

to the High Court in any case other than a case referred to in clause (b)

to the District Judge where the value of the original suit in which or in any proceeding arising out of which the decree or order was made (whether instituted or commenced before or after the relevant date) did not exceed one lakh rupees or such higher amount not exceeding five lakh rupees as the High Court may fix from time to time by notification in the official Gazette.

Explanation—For the purposes of this sub-section and sub- sections (1-A) and (1-B) relevant date means the date of com- mencement of the Uttar Pradesh Civil Laws (Amendment) Act, 1991 or. as the case may be, the date of commencement of noti- fication made under clause (b) of sub-section (1).

(1-A) An appeal, from a decree or order of a Civil Judge where the value of the original suit in which, or in any proceed- ing arising out of which the decree or order was made was not more than the amount fixed by or under clause (b) of sub-sec- tion (1) instituted in the High Court and pending in the High Court immediately before the relevant date, shall stand trans- ferred to the District Judge having jurisdiction who may either decide it himself or assign it to any additional Judge subordi- nate to him :

Provided that any judgment, decree or order passed in such an appeal by the High Court after the relevant date shall be valid as if the High Court had withdrawn the appeal under section 24 of the Code of Civil Procedure, 1908.

(1-B) The period of limitation prescribed for Sling an appeal from a decree or order of a Civil Judge made before the relevant date, which lay to the High Court immediately before such date but lies to the District Judge under sub-section (I) shall, notwithstanding anything to the contrary contained in the Limi- tation Act; 1953, be deemed to be and always to have been the same as if the appeal continued to lie to the High Court." ;

(b) in sub-section (4), the words "with the previous sanc- tion of the State Government," shall be omitted.

order of

5. Inisection 25 of the principal Act,— Amendment of section 25

for sub-section (1) the following sub-section shall be substituted, namely :—

"(1) The High Court may by notification in the official Gazette, confer Within such local limits as it thinks fit, upon any Civil Judge or Munsif, the jurisdiction of a Judge of a Court of Small Causes under the Provirfaal Small Cause Courts Act, 1887 for the trial of suits cognizable by such Courts. up to such value not exceeding five thousand rupees as it thinks fit, and may withdraw any juris- diction so conferred :

Provided that in relation to suits of the nature referred to in the proviso to Sub-section (2) of section 15 of the said Act, the reference in this sub-section to five thousand rupees shall be construed as reference to twenty five thousand rupees.";

in sub-section (2), for the words "State Government" the word "High Court" shall be substituted ;

sub-section (3) shall be omitted.

‘ﬁ Awe” Amendment of section 21 an: wan norm-(rt tree, .4 use; 1991 ____—_______._..__—a z/ » 4 In section 21 of the principal Act,— I . . i a (a) for sub-sections (l), (l-A) and 0-13). the followmg sub-sections shall be substituted, namely :— “(1) Save as aforesaid an appeal from a decree or order of a Civil Judge shall lie,— (a) to the High Court in any case other than a case referred - to in clause (17) ;\ (b) to the District Judge where the value of the original suit . in which or in any proceeding arising out of whiCh the decree ‘ . or order was made (whether instituted or commenced before , or after the relevant date) did not exceed one lakh rupees .of l ' i such higher amount not exceeding ﬁve lakh rupees as the High Court may ﬁx from time to time by notiﬁcation in the oﬂicial Gazette. Explanation—For the purposes of this sub-section and sub- sections (l—A) and (l-B) relevant date means the date of com- mence ment of the Uttar Pradesh Civil Laws (Amendment) Act, 1991 or. as the case may be, the date of cOmmencement of noti- ﬁcation made under clauSe (b) of sub-Section (1). (l-A) An appeal, from a decree or order of a Civil Judge where the value of the original suit in which, or in any proceed- ing arising out of which the decree or order was made was not more than the amount ﬁxed by or under clause (b) of sub-sec- tion (1) instituted in the High Court and pending in the High Court immediately before the relevant date, shall stand trans- ferred to the District Judge having jurisdiction who may either decide it himself or assign it to any additional Judge subordi- nate to him : , Provided that any judgment, decree or order passed in such an appeal by the High Court aftEr the relevant date shall be valid as if the High Court had withdraw the appeal under section 24 of the Code of Civil Procedure, 1908. ’ (1~B) The period of limitation preScribed for ﬁling an appeal from a decree or order of a Civil Judge made before the relevant date, which lay to the High Court immediately before such date but lies to the District Judge under Sub-section (1) shall, notwrthstanding anything to the contrary contained in the Limi- . tation Act," 1953, be deemed to be and always to have been the ~ same as if the appeal continued to lie to the High Court.” ; (b) in sub-section (4), the words “with the previous sanc- tion of the State Government,” shall be omitted. ‘ J 5. Iu'SCction 25 of the prinCipal Act,—- .r Amendment of section 25 ' t . (a) for sub-section“) the following sub-section shall be substituted, ‘ namely :— l M “(1) The High Court may by notiﬁcation in the ofﬁcial Gazette, '1 .. ' confer Within such local limits as it thinks ﬁt, upon any Civil Judge 1 ' or Munsif, the jurisdiction of a Judge of a Court of Small Causes ' . under the Provintlal Small Cause Courts Act, 1887 for the trial of ' suits cognizable by Such Courts. up to such value‘not eXCeeding ﬁve ‘_ thousand rupees as it thinks ﬁt, and may Withdraw any juris- i , diction so Conferred : Provided that in relation to suits of the nature referred to in the proviso t0 Subsection (2) of section 15 of the said Act, the referche in this sub-section :3 ﬁve thousand rupees shall be construed as reference to twenty ﬁve thousand ‘ peesx‘; ‘ u . (b) in sub—Section (2),for the words “State Governmentt’the word High Court" shall be substituted ; (C) sub-section (3) shall be omitted.

set

r•• TsrkV VS-BMW ;W.", 4 Riff, 1 9 9 1

Ainclidinent ii section 115 of Act no. 5 of

Amendinclit of section 15 of Act no. IX of 1887

CHAPTER—III

Am:aid/num of Etorincial Sinai! Cause Courts Act, 1887 6. In section 15 of the Provincial Small Cause Courts Act, 1887, for sub- sections (2) and (3), the following sub-section shall be substituted, namely—

"(2) Subject to the exceptions specified in that Schedule and to the provisions of any enactment for the time being in force, all suits of a civil nature of which the value does not exceed five thousand rupees shall be cognizable by a Court of Small Causes :

Provided that in relation to suits by the lessor for the eviction of a lessee from a building after the determination of his lease or for recov-

ery from him of rent in respect of the period of occupation thereof during the continuance of the lease, or of compensation for use and occupation thereof after the determination of the lease, the reference in this sub-Sec- tion to five thousand rupees shall be construed as a reference to twenty five thousand rupees.

Explanation—For the purposes of this sub-section, the expression "building" has the same meaning as in Article (4) in the Second Schedule."

CHAPTER—IV

Amendment of the Code of Civil Procedure, 1906

7. In section 115 of the Code of Civil Procedure, 1908, her'einalter in this chapter referred to as the said Code,—

(a) for the words "of the value of the twenty thousand rupees and above, including such suits or other proceedings instituted before August 1, 1978" the following words shall be substituted, namely—

"of the value exceeding one lakh rupees or such higher amount not exceeding five lakh rupees as the High Court may from time to time fix, by notification published in the official Gazette including such suits or other proceedings instituted before the date of com- mencement of the Uttar Pradesh Civil Laws (Amendment) Act, 1991, or as the case may be, the date of commencement of such noti- fication.";

(b) after the second proviso, the following proviso shall be inserted, namely :

Repeal and saving

"Provided also that where a proceeding of the nature in which the District Court may call for the record and pass orders under this section was pending immediately before the relevant date of com- mencement referred to above, in the Hig.h Court, such court shall proceed to dispose of the same."

CliAPTER—V Miscellaneous

9. (I) The Uttar Pradesh Civil Laws (Amendment) Ordinance, 1990, is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under any of the Acts referred to. in Chapters 11, HI or IV as amended by the Ordinance referred to in sub-section (1), Shall be deemed to have been done or taken under corresponding provisions of the aforesaid Acts, as amended by this Act, as if the provisions of this Act were in force at all material times.

By order,

NARAYAN DAS, Sac/zip.

Li. P'

of i9

Amendment of 8. In the First Schedule to the said Code, in Order XXX1X, in rule 2, in • ord:r XXXIX of sub-rule (2), in the proviso, clause (d) shall be omitted. First Schedule

El-to7cm zrc,o otto-7o rito 1 Iv o (fain o)-- (is) 1 991-85 0 (*())

~17)?) ﬁ_.__ﬁ mm’umai‘m «ma, 4 win, 1991 CHAPTER—I” Amendment of Provincial Small Cause Cour/x AH, 1887 Amendment of 6. in section 15 of the Provincial SmallCause Courts Act, 1887,far sub~ 195:2; 113‘ g} scetions(2) and (3),the following Sub-section shall be substituted, namely— 1887 “(2) subject to the eXCeptions speciﬁed in that Schedule and to the provisions of any enactment for the time being in force,al| suits of a civil nature of which the value does not exceed ﬁve thousand rupees shall be cognizable by a Court omeall Causes : Explanation—For the_purpoSes of this sub-section, the expression “building” has the same meaning as in Article (4) in the Second Schedule.” CHAPTER—IV Amendment of 1/10 Code a] Civil l’mccdmw, 1903 Amendment ul 7. In section 115 of the Code of Civil Procedure, 1908, hcr'cinaller in ieclion 115 if“ this chapter referred to as the said Code,— t . .. ”cog n° 5 o (a) for the words of the value of the twenty thousand ruPees and above, including suCh Suits or other proceedings instituted before August 1, 1978" the following words shall be substituted, namely— or as the case may be, t ﬁeation."; (b) after the Second proviso, the following proviso Shall be inserted, namely 1 . Amendment of 8. In the First SChedule to the said Code, in Order XXXlX, in rule 2,111 nrd:r xxxrx of sub-rule (2), in the proviso, clause (:1) shall be omitted. First SchedUIe CHAPTER—V M isccl/aneaur 9_ (1) The Ultar Pradesh Civil Laws (Amendment) Ordinance, 1990, is hereby repealed. "SW9” (2) Notwithstanding such repeal. anything done or any action taken under any of the Acts referred to in Chapters 11, III or IV as amended by the Ordinance referred to in Sub-section (1), shall be deemed to have been done or taken under corresponding provisions of the aforesaid Acts,as amended by this Act, as if the provisions ofthis Act were in force at all material times, By order, NA RA YAN DAS, Sac/liv. ﬁonﬁoio 'T'l’O—F-QO iii) 1 mo (famo)——(is)~—1991~-ssn (do) I

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Uttar Pradesh act 17 of 1991 : The UTTAR PRADESH CIVIL LAWS (AMENDMENT) ACT, 1991

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